Section 2(b) in The Punjab Private Health Sciences Educational Institutions (Regulation of Admission, Fixation of Fee and Making of Reservation) Act, 2006
(b)"Common Entrance Test" means an entrance test, conducted by the State Government or any other authority, authorized by it;(bb)[ "Council" means a professional council pertaining to any health sciences discipline, constituted under any State Act or Central Act;] [Inserted by Punjab Act No. 24 of 2006.]
